CIT v. Official Liquidator, Ahmedabad Manufacturing & Calico Printing Co. Ltd.

244 ITR 156Reported decision2000#17419 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing CIT v. Official Liquidator, Ahmedabad Manufacturing & Calico Printing Co. Ltd.

AMBALAL SARABHAI ENTERPRISES LTD.,,BARODA vs. THE DY. COMMISSIONER OF INCOME TAX-1(1)(1),, BARODA

In the result, the appeal filed by the Revenue is dismissed

ITA 933/AHD/2016[1999-00]Status: DisposedITAT Ahmedabad17 Jan 2019AY 1999-00

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri S.K. Dev, Sr. DR

Section 143(3)Section 146Section 2(24)(x)Section 40A(9)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH (BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 933 & 1313/AHD/2016 (Assessment Year:1999-2000) Ambalal Sarabhai V/S Dy. Commissioner of Enterprises Ltd., Wadi Income Tax, Circle-1(1)(1), Wadi, Baroda-390023 Vadodara V/S Dy. Commissioner of Ambalal Sarabhai Income Tax, Circle-1(1)(1), Enterprises Ltd., Wadi Vadodara Wadi, Baroda-390023 (Appellant) (Respondent) PAN: AABCA6893K Appellant by : Shri Bandish Soparkar, A.R. Respondent by : Shri S.K. Dev, Sr. DR (आदेश)/ORDER Date of hearing : 05 -…

HIRANANDANI AKRUTI JV,MUMBAI vs. DCIT CEN CIR 5(1), MUMBAI

The appeal of the assessee is partly allowed

ITA 5678/MUM/2015[2012-13]Status: DisposedITAT Mumbai03 Oct 2017AY 2012-13

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2012-13 Hiranandani Akruti Jv, Dcit, 6Th Floor, Akruti Trade Centre, Central Circle-5(1), बनाम/ Road No.7, Marol, M.I.D.C. Mumbai Vs. Andheri (East), Mumbai-400093 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaaa1443H

Section 115Section 143(1)Section 143(2)Section 143(3)Section 2Section 30Section 37(1)Section 57

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, एच,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2012-13 Hiranandani Akruti JV, DCIT, 6th Floor, Akruti Trade Centre, Central Circle-5(1), बनाम/ Road No.7, Marol, M.I.D.C. Mumbai Vs. Andheri (East), Mumbai-400093 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAAA1443H "नधा"रती क" ओर से / Assessee by Shri Viral Doshi Shri M.C. Omi Ningshen-DR राज"व क" ओर से / Revenue by सुनवाई क" तार"ख /…

JK TYRE & INDUSTRIES LIMITED,KOLKATA vs. THE DCIT, CEN. CIR-VI, KOLKATA, KOLKATA

ITA 371/KOL/2014[2004-05]Status: DisposedITAT Kolkata13 Jan 2017AY 2004-05

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

For Appellant: Shri D. S. Damle, CAFor Respondent: Shri Bani Brata Dutta, JCIT, Sr. DR

Section 143(3)Section 154Section 35D

…tal income. As regards the assessee's submission that 1/5th of expenditure should be allowed u/s.35DD of I.T. Act.'61, it is to be stated that Hon'ble Gujarat High Court in the case of CIT Vs. Official Liquidator of Ahmedabad Mfg. & Calico Prg. Co. Ltd. (Guj) 244 ITR 156 held that expenditure on·issue of share certificates, bonds etc. as a consequence of amalgamation of company is a capital expenditure. In view of the above assessee's contention is hereby rejected.” 3. Aggrieved from the order of the AO, the assessee filed an appeal before the Ld. CIT(A) who has confirmed the addition made by the AO observing the…

NAVINCHANDRA N . MAJITHIA,MUMBAI vs. ITO 9(2)(1), MUMBAI

The appeal of the assessee is partly allowed

ITA 2830/MUM/2013[1999-00]Status: DisposedITAT Mumbai18 Nov 2016AY 1999-00

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 1999-2000 Shri Navinchandra N. Income Tax Officer-9(2)(1) Majithia, Aayakar Bhavan, बनाम/ 304, Kedia Chambers, M.K. Road, Vs. Near New Era Cinema, Mumbai-400020 S.V. Road, Malad (W), Mumbai-400064 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaepm6435F "नधा"रती क" ओर से / Assessee By M/S. Keyuri Desai Shri Sushil Kumar Poddar,Dr राज"व क" ओर से / Revenue By 16/11/2016 सुनवाई क" तार"ख / Date Of Hearing : 18/11/2016 आदेश क" तार"ख /Date Of Order:

…iveni Engineering Works Ltd. v. CIT, (1998) 232 ITR 639, 645 (Del)]. (26) in connection with issuance of share certificates and bonds as a part of the amalgamation scheme [CIT v. Official Liquidator, Ahmedabad Manufacturing & Calico Printing Co. Ltd., (2000) 244 ITR 156, 160, 162-63 (Guj)]. 5. To sum of the issue we find that Hon'ble Justice P.D. Desai, in Smt. Virmati Ramkrishna vs CIT (1981) 131 ITR 659, 672-73(Guj.), has analyzed the statutory language and laid down various principles, in various decided cases and made following propositions. (i) in order to decide whether an expenditure is a permissible de…

M/S. NATIONAL TEXTILE CORPORATION LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed partly for statistical purpose

ITA 2416/DEL/2014[2003-04]Status: DisposedITAT Delhi28 Sept 2016AY 2003-04

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2003-04 M/S. National Textile Vs. Ito, Ward-13(3), New Delhi Corporation Ltd., Core-4, Scope Complex-7, Lodhi Road, New Delhi Pan : Aaacn2847I (Appellant) (Respondent) Appellant By Sh. Manoj Anand, Ca Respondent By Ms. Deepika Mittal, Cit(Dr) Date Of Hearing 21.07.2016 Date Of Pronouncement 28.09.2016 Order Per O.P. Kant, A.M.: This Appeal By The Assessee Is Directed Against Order Dated 02/01/2014 Of The Learned Commissioner Of Income-Tax (Appeals)-Xvii, Laxmi Nagar, New Delhi, For Assessment Year 2003-04, Raising Following Grounds: 1. On The Facts & Circumstances Of The Case, The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-19 (Cit (A) Is Bad Both In The Eye Of Law & On Facts.

Section 143(3)Section 263Section 37

…structure or altering the character in structure of business is capital in nature. This has been clearly held by Gujarat High Court in the case of Commissioner of Income Tax Vs. Official Liquidator of Ahmedabad Manufacturing & Calico Printing Company Limited (244 ITR 156} (2000). In this case certificates of shares 5 AY: 2003-04 and bonds etc were issued in respect of restructuring of the mill by way of amalgamation and Court held that all the expenditure incurred in connection with the issuance of share certificates and bonds were nature of 'Capital Expenditure’.” 2.1 In compliance to the direction of the Comm…